Telangana High Court
The Commissioner Of Central Excise And ... vs M/S. Hindustan Zinc Limited, Vznm on 10 August, 2018
Author: Sanjay Kumar
Bench: Sanjay Kumar
THE HON'BLE SRI JUSTICE SANJAY KUMAR
AND
THE HON'BLE SRI JUSTICE T.AMARNATH GOUD
C.E.A.Nos.66, 86 and 87 of 2006; 15, 65, 66, 69, and 78 of 2007;
68, 198, 208, 261 & 300 of 2010; 47, 68 and 69 of 2011; 26, 65
and 86 of 2016; 150 and 152 of 2017; 33 and 105 of 2018
COMMON JUDGMENT:(per SK,J) The Commissioner of Central Tax, Medchal GST Commissionerate, Hyderabad, addressed letter dated 31.07.2018 to the Registrar (Judicial) of this Court furnishing the details of the cases pending on the file of this Court which no longer survive for consideration on merits in the light of the Instruction dated 17.12.2015 of the Central Board of Excise & Customs, Department of Revenue, Ministry of Finance, New Delhi, to the effect that appeals before the High Court which have less than Rs.15,00,000/- tax effect/duty effect should not be filed or pursued.
In the light of the aforestated communication, none of these appeals survive for adjudication on merits and are accordingly dismissed on the ground that they fall below the monetary limit fixed by the Central Board of Excise and Customs.
Interim order in these cases, if any, shall stand vacated. Pending miscellaneous petitions, if any, shall also stand dismissed. No order as to costs.
______________ SANJAY KUMAR,J _________________ T.AMARNATH GOUD,J Date:10.08.2018 GJ